RAMSINGH SHEKAWAT Vs. UNION OF INDIA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed under Section 23 of the Raiwlay Claims Tribunal Act, 1987, by the applicants in O.A.A. No.85 of 2002 on the file of the Railway Claims Tribunal, Secunderabad Bench at Secunderabad, assailing the order dated 8-1-2008, whereby and whereunder the claim made by them claiming compensation of Rs.4.00 lakhs for the death of their son Manoj Kumar Shekhawat in an untoward incident happened on 27-6-2001 ended in dismissal.

(2.) Background facts in a nutsell leading to filing of this C.M.A. by the applicants in O.A.A. No.85 of 2002 are:

(3.) Heard learned counsel appearing for the appellants/applicants and learned Standing Counsel appearing for the respondent-Railways.